Delhi High Court - Orders
Cimmco Limited. (Previously Known As M / ... vs Union Of India, on 12 March, 2020
Author: Rekha Palli
Bench: Rekha Palli
$~27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) No.219/2019
CIMMCO LIMITED. (PREVIOUSLY KNOWN AS M / S
CIMMCO BIRLA LTD.) ..... Decree Holder
Through Mr.Ashish Verma, Adv. with
Mr.Hardik Vashisht, Adv.
Versus
UNION OF INDIA, ..... Judgement Debtor
Through Ms.Rashmi, Adv. with Mr.V.
Shashank Kumar, Adv. for Mr.V.S.R.
Krishna, Adv.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 12.03.2020
1. Ms.Rashmi, Advocate enters appearance on behalf of the Judgment Debtor and prays for and is granted time to file a reply setting out the amount which according to the Judgment Debtor, would be payable to the Decree Holder under the impugned Award along with detailed calculations. Rejoinder thereto, if any, be filed within four weeks thereafter.
2. List on 07.07.2020.
REKHA PALLI, J MARCH 12, 2020/aa Signature Not Verified DigitallySigned By:MANJU BHATT Signing Date:16.03.2020 16:23:54